High Courts31 Aug 1984
Ram Bachan Singh Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 331
Industrial Disputes Act, 1947 — Section 10, 2(a), 33, 33A, 33C
COURT ARCHIVE
Patna High Court judgments, 1984
401 judgments · page 6 of 21
High Courts31 Aug 1984Dismissed
Pachia Panditain and Others Vs Commissioner of Bhagalpur Division and Others
Patna High Court · AIR 1985 Patna 313 : (1984) 32 BLJR 542 : (1985) PLJR 252
Santhal Parganas Justice Regulation, 1893 — Section 17, 18, 19(1)
High Courts31 Aug 1984Dismissed
Purushottam Singh and Others Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 286 : (1985) PLJR 1148
High Courts30 Aug 1984
Addl. Commissioner of Income Tax Vs Indian Copper Corporation Ltd.
Patna High Court · (1985) 44 CTR 298 : (1985) 155 ITR 529 : (1985) 21 TAXMAN 82
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 23, 32, 32(1)
High Courts30 Aug 1984
Rural Entitlements and Legal Support Centre and Another Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 150
Industrial Disputes Act, 1947 — Section 25, 25F, 25F
High Courts29 Aug 1984Allowed
Shiv Kumar Prasad Singh and Another Vs State of Bihar
Patna High Court · (1984) 32 BLJR 558
Penal Code, 1860 (IPC) — Section 182, 211
High Courts29 Aug 1984Allowed
Basudeo Bhagat and Others Vs State of Bihar
Patna High Court · (1984) 32 BLJR 456
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Aug 1984Dismissed
Smt. Baba Dai Vs Muneshwar Jha and Others
Patna High Court · AIR 1985 Patna 67 : (1985) PLJR 32
Civil Procedure Code, 1908 (CPC) — Section 100, 21(2)Suits Valuation Act, 1887 — Section 11
High Courts24 Aug 1984
Shri Sitabohand Jain Vs Shyam Narain Barai and Another
Patna High Court · (1985) PLJR 317
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11Bihar Tenancy Act, 1885 — Section 106
High Courts23 Aug 1984
Shri Madhav Mills Private Limited Vs Union of India (UOI) and Others
Patna High Court · (1985) 4 ECC 77 : (1985) 22 ELT 747
Central Excise Rules, 1944 — Rule 173B, 173B(1), 173B(2), 173B(4), 173B(5)
High Courts23 Aug 1984Dismissed
Most. Bibi Salma Khatoon Vs Most. Janki Devi and Another
Patna High Court · AIR 1986 Patna 321 : (1986) PLJR 93
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Limitation Act, 1963 — Section 25
High Courts22 Aug 1984Dismissed
Most. Indrasan Kuer and Others Vs Ram Baran Pandit
Patna High Court · (1985) 33 BLJR 94 : (1985) PLJR 711
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Aug 1984
Ramjee Mahto Vs The State of Bihar and Others
Patna High Court · (1984) PLJR 959
Bihar Bhoodan Yagna Act, 1954 — Section 11(5)
High Courts21 Aug 1984
Om Prakash Choubey Vs The Director (Secondary Education)-Cum-Additional Secretary, Government of Bihar and Another Smt. Vimla Pandey Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 1110
Bihar and Orissa General Clauses Act, 1917 — Section 27Constitution of India, 1950 — Article 29, 30, 337
High Courts21 Aug 1984
Madan Kant Mishra Vs The State of Bihar and Others
Patna High Court · (1985) PLJR 107
Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 21, 21(2)Bihar Non-Government Secondary Schools (Taking over of Management and Control) Ordinance, 1980 — Section 15, 16
High Courts20 Aug 1984
Narendra Pandey and Others Vs The State of Bihar and Another
Patna High Court · (1985) PLJR 914
Constitution of India, 1950 — Article 226, 227, 311(2)
High Courts18 Aug 1984Allowed
Ashok Kumar Pandey and Others Vs State of Bihar and Others
Patna High Court · (1985) 33 BLJR 58 : (1985) PLJR 207
Constitution of India, 1950 — Article 311
High Courts18 Aug 1984Dismissed
Pandey Ganjendra Prasad and Others Vs Mostt. Kauleswari Kuer and Others
Patna High Court · (1985) 33 BLJR 701 : (1986) PLJR 1124
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 2Evidence Act, 1872 — Section 11, 63, 65
High Courts18 Aug 1984Dismissed
Sheoratan Chamar and Others Vs Ram Murat Singh and Others
Patna High Court · AIR 1985 Patna 179 : (1985) 33 BLJR 45 : (1985) PLJR 86
Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 4
High Courts17 Aug 1984Allowed
Mosmat Ram Kali Kuer and Others Vs Indradeo Choudhary and Another
Patna High Court · AIR 1985 Patna 148 : (1985) PLJR 128
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3, 100Limitation Act, 1963 — Article 116, 12, 5